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Judgment
4 paragraphs · 105 wordsMV Muralidaran, J
Mr. U. Augusta, learned counsel, appearing for the petitioners, represented that the SLP which was filed against the order of this Court in W.P. (C) No. 631 of 2020, was dismissed by the Supreme Court in August, 2022. However, the order is not still complied with.
Ms. N. Savitri, learned counsel representing Mr. N. Ibotombi, learned senior counsel, produced a letter dated 04.04.2023 issued by the Joint Secretary (Horti. & SC), Government of Manipur, and stated that compliance is under process and sought further time.
Post the matter on 22.05.2023 for reporting compliance. There shall be no further adjournment under any circumstances.